SHAILESH PARSHURAM PAVAR,NIJAMPUR vs. ITO WARD - 5 PANVEL, TRIFRED TOWER

PDF · subscribers
ITA 1809/PUN/2024Status: DisposedITAT Pune06 February 2025AY 2013-14Bench: SHRI MANISH BORAD (Accountant Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal, considering additional evidences filed by the assessee and in the interest of justice, decided to restore the entire issue to the file of the Ld. CIT(A)/NFAC. The CIT(A) is directed to provide the assessee with a final opportunity to substantiate its case and then decide the matter afresh in accordance with Section 250(6) of the Act.

What were the facts?

The assessee did not file an income tax return for AY 2013-14, and the case was reopened under Section 148 after it was found that the assessee had deposited a total of Rs. 34,01,000/- in bank accounts. The Assessing Officer completed the assessment ex-parte under Section 144, making additions for unexplained cash deposits under Section 69A read with Section 115BBE and for income from other sources, which were subsequently confirmed by the CIT(A).

What were the issues?

Whether the additions made by the Assessing Officer for unexplained cash deposits and interest income were justified, and whether the assessee should be allowed a further opportunity to submit additional evidence before the CIT(A) for a fresh decision.

Which sections of the Income-tax Act were involved?

Section 148,Section 142(1),Section 144,Section 69A,Section 115BBE,Section 250(6)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE

Before: SHRI MANISH BORAD

For Appellant: Shri Rushikesh Kashyap
For Respondent: Shri Sanjay Dhivare, Addl. CIT

आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to:

1. 1. अपीलार्थी / The Appellant; प्रत्यर्थी / The Respondent 2.

More judgments on Section 148

All 35,022 judgments and leading authorities on Section 148 →

Recent GST High Court judgments

Search GST case law →